AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 76 words
ORDER
Learned Counsel for the financial creditor Shri Narender Naik and proxy counsel for corporate debtor Ms.Amritha, on behalf of Ms.Rubaina S Khatoon, is present.
Both counsels submitted that the matter has been settled.
Learned Counsel for financial creditor has submitted that he has been instructed by the financial creditor to withdraw the company application.
In view of Submission that financial creditor is withdrawing the Company petition.
Company Petition is disposed of as withdrawn. No costs.